Shivalinga vs Divisional Controller
2024 Latest Caselaw 354 Kant

Karnataka High Court

Shivalinga vs Divisional Controller on 4 January, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                NC: 2024:KHC:591-DB
                                               MFA No. 2031 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 4TH DAY OF JANUARY, 2024
                                    PRESENT

              THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                      AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

              MISCELLANEOUS FIRST APPEAL NO. 2031 OF 2023 (MV-I)

             BETWEEN:

             SHIVALINGA
             S/O SOMEGOWDA,
             AGED ABOUT 25 YEARS,
             R/O HITTAGALLI VILLAGE,
             KASABA HOBLI, PANCHAVALLI POST,
             PERIYAPATNA TALUK,
             MYSURU-571105.
                                                    ...APPELLANT
             (BY SRI. SACHIN R R., ADVOCATE)
             AND:
Digitally
signed by
SHAKAMBARI
             1.   DIVISIONAL CONTROLLER
Location:
HIGH COURT
                  KSRTC RURAL DIVISION,
OF
KARNATAKA
                  BANNIMANTAP, MYSURU-570015
                  (OWNER OF THE KSRTC BUS BEARING
                  REG NO.KA-09-F-4982)
             2.   LOKESH K
                  S/O KALEGOWDA,
                  AGED MAJOR,
                  R/A HITTAGALLI VILLAGE
                  KASABA HOBLI, PANCHAVALLI POST,
                  PERIYAPATNA TALUK,
                  MYSURU-571105
                  (OWNER OF THE TWO WHEELER BEARING REG
                  NO.KA-45-X-569)
                                -2-
                                            NC: 2024:KHC:591-DB
                                           MFA No. 2031 of 2023




3.    THE MANAGER
      M/S NATIONAL INSURANCE COMPANY LTD.,
      OFFICE AT NO.656/C, IST FLOOR,
      7TH MAIN, 5TH CROSS,
      SARASWATHIPURAM,
      MYSURU-570009.
      (INSURER OF THE TWO WHEELER BEARING
      REG NO.KA-45-X-569)
                                       ...RESPONDENTS

       THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S
173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD
DATED 14.12.2021 PASSED IN MVC NO. 1459/2019           ON THE
FILE OF THE VII ADDITIONAL DISTRICT JUDGE AND MEMBER,
MACT, MYSURU,        PARTLY ALLOWING THE CLAIM PETITION
FOR    COMPENSATION      AND   SEEKING      ENHANCEMENT     OF
COMPENSATION.

       THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS,    THIS   DAY,   RAMACHANDRA          D.   HUDDAR    J,
DELIVERED THE FOLLOWING:

                         JUDGMENT

None appears even at 2.30 p.m.

2. The appellant was granted sufficient

opportunities for compliance of office objections. It

appears the appellant is not interested to prosecute this

appeal.

NC: 2024:KHC:591-DB

3. Hence, the appeal is dismissed for non-

prosecution and non-compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-